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[Cites 0, Cited by 0] [Section 128] [Entire Act]

Union of India - Subsection

Section 128(4) in The Electricity Act, 2003

(4)Any Investigating Authority, directed to make an investigation under sub-section (1), or inspection under sub-section (2), may examine on oath any manager, managing director or other officer of the licensee or generating company, as the case may be, in relation to his business and may administer oaths accordingly.